Section 69 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
69. Establishment of Endowments Administration Fund.
(1)There shall be established a fund to be called the [Telangana] [Substituted by G.O.Ms.No. 37, Revenue (Endowments-I) Department, dated 01.11.2014.] Charitable and Hindu Religious Institutions and Endowments Administration Fund. The Endowments Administration Fund shall vest in the Commissioner.(2)(a)The following amounts shall be credited to the Endowments Administration Fund, namely: -(i)the balance in the fund constituted under the [Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966,(Act 17 of 1966.)] [Repealed by Act No.30 of 1987.].(ii)the sums due to the Government under Section 64 of the [Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966,(Act 17 of 1966.)] [Repealed by Act No.30 of 1987.].(iii)the contributions and audit fee payable under sub-section (1) of section 65 when realized;(iv)the amounts recovered [***] [Omitted by Act No. 34 of 1997.] under section 30;(b)It shall be lawful for the Commissioner to accept to the credit of the said fund, grants or loans from the Government or any grant by any institu tion or person.(3)The Commissioner shall out of the said Fund repay to the Government,-(i)the sums paid out of the Consolidated Fund of the State in the first instance towards the salaries, allowances, pension and other remuneration of persons appointed by the Government for rendering services under any of the provisions of this Act;(ii)any other expenditure incurred by the Government in the course of rendering services to and in connection with the administration of, the charitable or religious institution or endowment under the provisions of this Act;(iii)the loans received from the Government;(iv)the cost of publication of journals, manuals, descriptive accounts and other literature relating to Hindu religion or charitable or religion institutions or endowments;(v)the expenses of committees or sub-committees thereof constituted for any purpose of this Act by the Government or by any officer or authority subordinate to the Government and specifically authorized by them in this behalf.
